Section 13(2)(b) in The Antiquities And Art Treasures Act, 1972

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Union of India - Subsection

Section 13(2)(b) in The Antiquities And Art Treasures Act, 1972

(b)the provisions of this act, in so far as they relate to the licensing of persons carrying on the business of selling or offering for sale of antiquities shall cease to have effect except as respects things done or omitted to be done before such cesser of operation and section 6 of the General Clauses Act, 1897 (10 of 1897) shall apply upon such cesser of operation as if those provisions had been repealed by a Central Act:

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Union of India - Subsection

Section 13(2)(b) in The Antiquities And Art Treasures Act, 1972